- [* * *] [Sub-sections (1) and (1-A) was omitted by Part VII of the Tamil Nadu Universities Luis (Amendment) Act 2007 (Tamil Nadu Act 12 of 2008).](2)(a)As soon as may be, after the notified date, the Government may, after consulting the Vice-Chancellors of the Alagappa University and the Madurai-Kamaraj University direct, by general or special order, that such of the employees of the Madurai-Kamaraj University as are specified in such order shall stand allotted to serve in connection with the affairs of the Alagappa University with effect on and from such date as may be specified in such order:Provided that no such order shall be issued in respect of any such employee without his consent for such allotment.(b)With effect on and from the date specified in the order under clause (a), the persons specified in such order shall become employees of the Alagappa University and shall cease to be employees of the Madurai-Kamaraj University.(3)Every person referred to in [sub-section (2)] [Substituted for the expression 'sub-sections (1) and (2)' by Tamil Nadu Act 45 of 2002.] shall hold office under the Alagappa University for the same tenure at the same remuneration and upon the same rights and privileges as to pension or gratuity', if any, and other mutters as he would have held the same on the [date specified in the order under clause (a) of subsection (2),] [Substituted by Tamil Nadu Act 45 of 2002.] as if the Tamil Nadu Universities Laws (Amendment) Act, 2002 had not been passed.(4)The liability to pay pension and gratuity to the persons referred to in [sub-section (2)] [Substituted for the expression 'sub-sections (1) and (2)' by Tamil Nadu Act 45 of 2002.] shall be the liability of the Alagappa University.
